Section 2 in The SreeNarayanaGuru Open University Act, 2021
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“academic institution” means an institution affiliated to Universities established by law in the State or recognized by such Universities and it includes such Universities;(b)“Academic Council” means an Academic Council of the University under section 29;(c)“authority” means an authority of the University under section 20;(d)“Board of School of Studies” means the Board of School of Studies constituted under section 42;(e)“campus” means the places arranged by the University to impart instruction for courses of study;(f)“Chancellor” means the Chancellor of the University;(g)“course of study” means a course of study of the University to obtain certificate, diploma, degree, post graduate degree, research degree or other academic distinction under the provisions of this Act and Statutes and Ordinances made thereunder;(h)“Cyber Controller” means Cyber Controller appointed under section 17;(i)“Cyber Council” means a Cyber Council constituted under section 37;(j)“employee” means a person appointed by Statutes for the functioning of the University and does not include teachers and officers;(k)“Finance Council” means the Finance Council of the University constituted under section 33;(l)“Government” means the Government of Kerala;(m)“notification” means a notification published in the Official Gazette;(n)“officer” means an officer of the University under section 10 or a person designated as officer by Statutes;(o)“Ordinances” means Ordinances of the University made under this Act;(p)“prescribed” means prescribed by rules, Statutes, Ordinances or Regulations made under this Act;(q)“Pro-Chancellor” means the Pro-Chancellor of the University;(r)“Regional Centre” means a centre established or recognized by the University for the purpose of co-ordination and supervision of the functioning of any Study Centre in the State and such Regional Centre shall have such powers and duties as specified in this Act and Statutes made thereunder;(s)“Regulations” means Regulations of the University made under this Act;(t)“School of Studies” means a School of Studies of the University established under section 41;(u)“Senate” means the Senate of the University constituted under section 21;(v)“State” means the State of Kerala;(w)“Statutes” means Statutes of the University made under this Act;(x)“student” means a person duly enrolled in the University for a course of study;(y)“Study Centre” means a centre established or recognized by the University in connection with the course of study and it includes academic institutions;(z)“Syndicate” means the Syndicate of the University constituted under section 25;(za)“teacher” means a person appointed or approved by the University for imparting instructions or guiding research to a student;(zb)“University” means the SreeNarayanaGuru Open University established and incorporated under section 3;(zc)“University Fund” means the SreeNarayanaGuru Open University Fund constituted under section 56;(zd)“Vice-Chancellor” means the Vice-Chancellor of the University.
